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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(1)Sheristadar of District and Sessions Judge. - By selection from amongst the persons who must have served continuously as Sheristadar of Additional District and Sessions Judge or as Head Assistant in the District and Sessions Judges Establishment at least for 5 years.